ROSHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for Regular Bail.

(2.) The petitioners are accused Nos. 1 and 2 in Crime No.101/2022 of Kasaragod Excise Range, Kasaragod alleging commission of offences punishable under Ss. 58, 55(i) and 67 B of the Abkari Act.

(3.) The prosecution case is that, at 8.50 am., on 9/6/2022, accused Nos.1 and 2 were found transporting 4.32 litres of Indian Made Foreign Liquor meant for sale in state of Karnataka in his Motor bike bearing Reg. No. KL-14-T-7130 along National Highway at Karanathakkad. Thus, the accused are alleged to have committed the offence punishable under Sec. 58 and 67 B of Abkari Act I of 1077.